Section 16 in The Punjab Registration of Money Lenders Rules, 1939
16. Licences ordinarily valid for the District.
- [Section 5]. - Licences shall ordinarily be made valid for the district of issue only, but it shall be open to the Collector after making such inquiries as he considers necessary from the Collector of any other district, to extend the validity of a licence so as to include the area of that district.
